For each village one or more village watchmen shall be appointed:(1)Provided that when any village is in the opinion of Deputy Commissioner too small to make good the pay of one village watchmen, it may, for the purpose of these rules, be united to some neighbouring village or villages and for the villages so united one or more village watchmen shall be appointed, and their remuneration shall be contributed rateably by such villages in proportion to their jammas;(2)[ provided also that when, under existing arrangements no village watchman has been appointed to a village, the post of a watchman may be created by the order of the Deputy Commissioner] [Punjab Government Notification No. 1564SH58/20569, dated the 13th March, 1958. ].
